Reliance General Insurance ... vs Mr. Ahmedullah Rehmatullah Khan ...
2022 Latest Caselaw 10376 Bom

          Megha                                            4_fast_10512_2019.doc



                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CIVIL APPELLATE JURISDICTION

                               FIRST APPEAL (STAMP) NO.10512 OF 2019
                                                WITH
                               INTERIM APPLICATION NO.18509 OF 2022
                                                WITH
                                  CIVIL APPLICATION NO.219 OF 2022
                                                 IN
                               FIRST APPEAL (STAMP) NO.10512 OF 2019

           Reliance General Insurance
           Company Ltd.                                               ...Appellant
                                Versus
           Ahmedullah Rahmatullah Khan and
           Ors.                                                    ...Respondents
                                               ...
          Ms Kalpana R. Trivedi for the Appellant.


                                           CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 7th OCTOBER, 2022.

P. C. :-

1. Learned counsel for the Appellant, under instructions

seeks leave to withdraw the delay condonation application along

with the appeal and other civil applications. Leave is granted.

2. Delay condonation application is dismissed as withdrawn.

Registration of the appeal stands rejected.

3. Civil application (s), if any, stand (s) dismissed in view of

withdrawal of the delay condonation application.

        Digitally signed
MEGHA   by MEGHA S
        PARAB
S       Date:
        2022.10.11
PARAB   10:42:44
        +0530

 Megha                                  4_fast_10512_2019.doc

4. Court fees, as permissible under the rules be refunded.

5. The amount deposited by the Appellant-Insurance

Company be paid to the Respondents -Claimants as per the

impugned Judgment and Award dated 27/12/2018 passed by the

Commissioner for Employees' Compensation and Judge, Eighth

Labour Court, Mumbai, in Application No.(ECA) No.353/C-103 /2016.

(SMT. ANUJA PRABHUDESSAI, J.)